Karnataka High Court
Sri Srinivas Murthy D V S/O Venkataiah vs M/S Kamadhenu Rural Integrated on 18 November, 2009
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
IN THE HIGH COURT OF KARNATAKA AT BANGALORE . DATED THIS THE 18 DAY OF NOVEMBER, 2009 a BEFORE = THE HON'BLE MR. JUSTICE RAM MOHAN REDDY COMPANY APPLICATION NO. 815 OF 2009 IN COMPANY PETITION NG. 19 OF 2009 BETWEEN: SRINIVAS MURTHY DV 8/0. VENKATAJAB, MAUGR - DODDA HEJJAJMPOST VILLAGE) | DODDA DELAVANGALA HOBLi DODDABALAPUR TALUK » . BANGALORE RURAL DISTRICY. APPLICANT (BY SRI. THOMAS V PETER, ADV) AND: MIS. KAMADHENU RURAL INTEGRATED ~ BAIRY DEVELOPMENT PVT. LTD., NO.1788/C, 5T™ MAIN, 9TH CROSS RFC LAYOUT, VIJAYA NAGARA BANGALORE - 40, REP.BY ITS _ CHAIRMAN & MANAGING DIRECTOR. .. RESPONDENT
THIS APPLICATION IS FILED UNDER V RULE 20 OF "THE CPC R/W RULE 6 & 9 OF THE COMPANY COURT RULES 1959 PRAYING TO PERMIT THE APPLICANT TO _ EFFECT NOTICE OF THE COMPANY PETITION BY WAY OF . SUBSTITUTED SERVICE BY TAKING OUT PAPER PUBLICATION IN "THE HINDU? "ENGLISH DAILY NEWS PAPER', Uh THIS APPLICATION COMING ON FOR. ORDERS, 7 THIS DAY THE COURT MADE THE FOLLOWING: " :
This application is by the petitioning creditor te ; cause notice of the petition. on the respondent by © | publication in The Hindu' daily newspaper. Its stated that notice issued through court to 'the respondent was not served and returned with an | endorsement 'the respondent. had left the address? and the applicant is not aware. of j any other address.
2. "The application ie, accordingly allowed. The applicant i is permitted to cause notice on the respondent : : : by publication in The Hindw', English daily newspaper cn or before: . 12. 2009 fixing the date of hearing as 6.1.4 2010.
Sd/-
JUDGE ln